Section 108(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)A Panchayat Samiti may propose to the Zilla Parishad [* * *] [ The words 'an Increase in the rate of cess of land revenue levied in the Block not exceeding the limit specified in sections 144, 151 or 152 or' were deleted by Maharashtra 35 of 1963, Section 47(2).] an increase in a tax or fee levied in the block and any such increase in the [* * * *] [The words 'local cess or' were deleted by Maharashtra 35 of 1963, Section 47(2).] tax or fee shall be utilized in the Block, for the purpose or purposes indicated in the proposal.
